Section 12 in Tamil Nadu Places of Public Resort Act, 1888
12. Collector of the District may revise any proceedings under this Act.
- The [Collector of the District] [Inserted by Madras Places of Public Resort (Amendment) Act, 1960 (Tamil Nadu Act XX of 1960).] may call for and examine the record of any proceeding taken under this Act, may call for any report in connection therewith, may make or cause to be made any further inquiry, and may pass any order which the authority holding the proceeding might have passed.
